- (1.) Both these revisions involve same question for decision and they are being disposed of by this common judgment.
(2.) I have heard Sri Namwar Singh and Sri B. N. Singh, learned counsel for the revisionist and the A.G.A.
(3.) The facts giving rise to these revisions are as follows :The revisionist is an accused in Case Crime No. 165 of 1999 under Sections 302 and 307, I.P.C. and Section 3(2)(5) S.C./S.T. Act, P. S. Rampur Karkhana, District Deoria. He was arrested by the police in the above crime and was sent to jail. The applicant moved an application before the Juvenile Judge that he is a juvenile. The Juvenile Judge, Deoria by an order dated 2-11-99 declared the revisionist as a juvenile. Against that order, State of U. P. preferred Criminal Appeal No. 2 of 2000, which has been decided by the Special Judge, (S.C./S.T. Act) Deoria on 14-6-2000 and the order of the Juvenile Judge dated 2-11-99 holding the revisionist as a juvenile, has been set aside. Aggrieved by the same, Criminal Revision No. 1134 of 2000 has been filed by the revisionist.;